Section 4 in The Chennai City Civil Court Act, 1892
4. [ Powers of Judges of City Court. [This section was substituted for the original section by Tamil Nadu Act X of 1955 with effect from 1st July, 1955.]
(1)The City Court shall consist of a Principal Judge and such number of Additional or Assistant Judges as the State Government may from time to time appoint.(2)[ The jurisdiction of an Assistant Judge extends to all suits and proceedings of a civil nature not otherwise exempted from his cognizance, of which the amount or value of the subject matter does not exceed [ten lakh rupees]. The jurisdiction of the Principal Judge and Additional Judge extends to all like suits and proceedings, of which the amount or value of the subject matter exceeds [ten lakh rupees] [Substituted 'five lakh rupees' by Act No. 19 of 2010, dated 26.5.2010.] but does not exceed [twenty-five lakh rupees] [Substituted 'ten lakh rupees' by Act No. 19 of 2010, dated 26.5.2010.].(3)The Principal Judge may, from time to time, make such arrangements as he may think fit for the distribution of the business of the Court among the various Judges thereof.]
